DEEPAK KUMAR Vs. SIMRAN

JUDGEMENT

(1.) Cm No. 176 CII of 2019

(2.) The application stands disposed of.

(3.) The appellant seeks to assail the award dated 17.9.2018 passed by the Motor Accident Claims Tribunal on a claim petition filed under Section 166 of the Motor Vehicle Act, 1988, whereby he has been fastened with the liability to pay compensation of Rs. 5,12,000/- on account of the injuries suffered by the claimant along with interest @ 7.5% per annum from the date of filing of the petition till the date of realization.